MANJUNATH @ MANJUGOUDA Vs. B.S. BIRADAR

JUDGEMENT

(1.) THOUGH the matter is listed for admission, with the consent of both side, taken for final disposal.

(2.) THE appellant dissatisfied with the amount of compensation granted by the Tribunal for the injuries sustained in the motor vehicle accident, has filed this appeal, seeking enhancement.

(3.) THE facts reveal that on 30.07.2011, the appellant was travelling in the car bearing reg. No.KA -35/M -6739 and due to the rash and negligent driving of the car by its driver an accident occurred. As a result, the appellant sustained injuries and was treated in the hospital. He suffered disablement. Hence, he made a claim for compensation for pain, suffering, mental agony, medical expenses, etc. His claim petition in MVC No.209/12 was clubbed with MVC No.210/12. After recording the evidence, the Tribunal has granted a sum of Rs.2,16,000 -00 with interest at 6% p.a. from the date of the petition till its payment. Dissatisfied with the amount of compensation awarded, the present appeal is filed.